District Co-Operative Bank Ltd., ... vs State Of U.P. & 2 Others
2013 Latest Caselaw 7580 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 69320 of 2013
 

 
Petitioner :- District Co-Operative Bank Ltd., Muzaffarnagar
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Rohit Agarwal
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Abhinava Upadhya,J.

This writ petition has been filed by the District Co-operative Bank with the grievance that the Ex-cadre Secretaries, who are appointed in the Bank, will not ipso facto become employees of the Bank to be governed by the Rules and Regulations applicable to the Bank Employees.They are the Ex-cadre employees and are governed by the rules related to the Bank Ex-cadre Regulation, 2012 wherein it is clearly provided that the Ex-cadre Secretaries  would  retire at the age of 58 years and not 60 years as has been directed by the Deputy Registrar,Co-operative Society.

Let a counter affidavit be filed by the Registrar within three weeks as the regulations are framed by the Registrar himself which provides for age of retirement, i.e., 58 years.

Issue notice to respondent no.3 returnable at an early date, who may also file counter affidavit within the aforesaid period.

The petitioner shall take steps for service of notice upon respondent no.3 within a week.

List the matter after three weeks.

Order Date :- 20.12.2013

SKM